NATIONAL INSURANCE COMPANY LIMITED Vs. PALANIAMMAL

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the Insurance Company, challenging the common award dated 19.12.2011 made in M.C.O.P.Nos.203 and 205 of 2010 on the file of the Motor Accident Claims Tribunal, Sub Court, Gobichettipalayam.

(2.) Both the appeals arise out of the same accident and common award and hence, they are disposed of by this common judgment.

(3.) The appellant/Insurance Company is 2nd respondent in M.C.O.P.Nos.203 and 205 of 2010 on the file of the Motor Accident Claims Tribunal, Sub Court, Gobichettipalayam. The 1st respondent in both the appeals filed the said claim petitions claiming a sum of Rs.7,50,000/- each as compensation for the injuries sustained by them in the accident that took place on 30.08.2010.